Supreme Court - Daily Orders
Commissioner Of Central Excise Lucknow vs M/S. Nps Power Industries on 19 February, 2020
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.44 COURT NO.2 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).12217-12218/2018
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s)
VERSUS
M/S. NPS POWER INDUSTRIES Respondent(s)
Date : 19-02-2020 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
[IN CHAMBER]
For Appellant(s) Ms. Sunita Sharma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Gaurav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to the counsel for the appellant to file ad-valorem court fee.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.02.20 16:34:16 IST Reason: